RAJ NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is being disposed of at this stage after hearing both the parties and with their consent as also in accordance with the earlier order dated 24-4-1989.

(2.) The petitioner has challenged the order passed by the 3rd Additional District Judge, Dhanbad whereby prayer of the accused persons for discharging them from the accusation was refused.

(3.) This application has been filed by the sole petitioner Raj Narain Singh, against whom the Additional District Judge directed to frame charge under Section 307 read with Sections 34, 148, 341 and 120-B of the Indian Penal Code.